1. Heard learned counsel for the petitioner, Sri Amit Singh, learned counsel for the informant and learned A.G.A, for the State respondents.

2. Supplementary affidavit filed today is taken on record.

3. The relief sought in this petition is for quashing of the impugned FIR dated 10.9.2022 registered as Case Crime No.332 of 2022 under Sections 419, 420, 467, 468, 471, 406, 506 and 120-B IPC, Police Station George Town, District Prayagraj. Further prayer has been made not to arrest the petitioner in the aforesaid case.

4. Learned counsel for the informant apprise the Court that there are 8 accused persons in the first information report and out of them 5 have already been arrested and some of them have already applied for anticipatory bail.

5. Perusal of the impugned first information report prima facie reveals commission of cognizable offence. The correctness of the allegations would have to be tested on the basis of the materials collected during the course of investigation as by insertion of notification No.1058/79-V-1-19-1 (Ka)-20-2018 dated 6th June 2019 and therefore, in view of the law laid down by Hon'ble Supreme Court in the case of State of Haryana and others vs. Bhajan Lal and others, 1992 Supp. (1) SCC 335 and M/s Neeharika Infrastructure Pvt. Ltd. vs. State of Maharashtra, AIR 2021 SC 1918 [LQ/SC/2021/2114] and in Special Leave to Appeal (Crl.) No.3262/2021 (Leelavati Devi @ Leelawati & another vs. the State of Uttar Pradesh) decided on 07.10.2021, no case has been made out for interference with the impugned first information report.

6. In such circumstances, this Court is not required to interfere in the matter. Writ petition is accordingly dismissed.

7. It is made clear that we have not adjudicated the contentions raised by learned counsel for the petitioner and the same are left open for the petitioner to raise at an appropriate stage in an appropriate proceeding, in accordance with law.